DCIT v. Metro Exporters Ltd.

10 SOT 647Income Tax Appellate Tribunal#18552 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 10(2A)Section 115JBSection 143(3)Section 263Section 142(1)Section 143(2)Section 144BSection 1961

Judgments citing DCIT v. Metro Exporters Ltd.

Birla Group Holdings Private Limited, Mumbai vs. Assisstant Commissioner of Income Tax (ACIT), Circle 2(1), Ujjain

In the result, the appeal of the assesse bearing ITA No

ITA 2494/MUM/2025[2013-14]Status: DisposedITAT Mumbai04 Aug 2025AY 2013-14

Bench: Shri Narendra Kumar Billaiya, Account Member & Shri Anikesh Banerjeethe Birla Group Holding Vs Acit, Circle 2(1), Ujjain Private Limited, (As A Aaykar Bhavan, 127, Dewas Road, Successor To Turquoise Bharatpuri, Ujjain, Madhya Investments & Finance Pvt Pradesh, 456010. Ltd) Industry House, 1St Floor, 159, Churchgate Reclamation, Marine Lines, Mumbai-400 020 Pan: Aaacr2250C Appellant Respondent

For Appellant: Shri Ronak Doshi & Pranav ZanwarFor Respondent: Shri Swapnil Choudhary – Sr AR
Section 10Section 115JSection 143(3)Section 234CSection 250Section 263

…the Ld. AR placed reliance on the decision of the Co-ordinate Bench of the ITAT, Mumbai Bench "C", in the case of Deputy Commissioner of Income-tax, Circle 6(3), Mumbai vs. Metro Exporters Ltd. (2006) 4 ITA 2494/Mum /2025 Birla Group Holding Private Limited 10 SOT 647 (Mum), and referred to paragraph 4 of the said order, which is reproduced below: – “4. We have considered the rival submissions and have perused the orders of the Assessing Officer and the CIT(A). We find that the assessor has debited its share of loss from a registered fires to its profit and loss account and Assessing Officer has made the additi…

Fine Estates Private Limited, Mumbai vs. PCIT-2, Mumbai

ITA 111/MUM/2024[2018-19]Status: DisposedITAT Mumbai01 Aug 2024AY 2018-19

Bench: Shri B R Baskaran, Am & Ms. Kavitha Rajagopal, Jm

Section 10Section 115JSection 143(1)Section 143(2)Section 143(3)Section 263Section 64

…nd from LLP is to be added back for computing the book profit u/s. 115JB of the Act without considering that the said decision is an ex parte order passed by the Tribunal without duly considering the decision of the ITAT, Mumbai in the case of Metro Exporters 10 SOT 647 (Mum) and the Kolkata Bench decision in the case of DCIT vs. C. D. Equifinance Pvt. Ltd. (in ITA No. 2146/Kol/2019) which has decided this issue in favour of the assessee in section 115JB provision which is para materia to section 115JB of the Act. The ld. AR prayed that the revisionary order passed u/s. 263 of the Act to be quashed and held to be…

DCIT, Cir-7(1), Kolkata vs. M/S Cd Equipfinance Pvt. Ltd., Kolkata

Appeal is dismissed

ITA 2146/KOL/2019[2014-15]Status: DisposedITAT Kolkata19 Jul 2022AY 2014-15

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2014-15 Deputy Commissioner C. D. Equifinance Pvt. Of Income-Tax Ltd. Vs. Circle-7(1) 37, Shakespeare Sarani Kolkata. Kolkata-700 017. (Pan: Aaccp7333A) (Appellant) (Respondent)

For Appellant: Smt. Ranu Biswas, Addl. CIT, DRFor Respondent: Shri Akkal Dudhwewala, FCA
Section 10(38)Section 115JSection 143(3)

…r the year under consideration. While computing the book profit u/s 115JB of the Act, the amount of such loss however was not added back by the assessee company by relying on the decision of Mumbai Bench of the ITAT in the case of DCIT vs Metro Exporters Ltd. 10 SOT 647 wherein it was held that the case of the assessee was not being the case of share of profit from partnership firm in the hands of the assessee credited to the profit and loss account, no addition for the purpose of computation of total income of the assessee u/s 115JA could be made with regard to the share of loss from the partnership firm. This s…

M/S. C D Equifinance Pvt. Ltd., Kolkata vs. DCIT, Cir-7(1), Kolkata

In the result, the appeal of the assessee is partly allowed

ITA 577/KOL/2016[2012-2013]Status: DisposedITAT Kolkata09 Feb 2018AY 2012-2013
Section 115JSection 143(3)

…r the year under consideration. While computing the book profit u/s 115JB of the Act, the amount of such loss however was not added back by the assessee company by relying on the decision of Mumbai Bench of the ITAT in the case of DCIT vs Metro Exporters Ltd. 10 SOT 647 wherein it was held that the case of the assessee was not being the case of share of profit from partnership firm in the hands of the assessee credited to the profit and loss account, no addition for the purpose of computation of total income of the assessee u/s 115JA could be made with regard to the share of loss from the partnership firm. This s…

DCIT v. Metro Exporters Ltd. (10 SOT 647) — Cited in 4 Judgments | BharatTax